B.MALLIKARJUNA RAO Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for Services-I.

(2.) This writ petition is filed to issue a writ, order or direction more in the nature of Mandamus declaring the impugned Memo No. 33518/Ser.II/A2/2012, Home Department, dtd. 24/5/2016 and its consequential Proceedings C.No. 33/A6-1/2008-2016, D.O.No. 1545/2016, dtd. 24/6/2016 issued by the 1st respondent as being illegal, arbitrary, discriminatory, unjust, contrary to the Fundamental Rules and also subversive of Articles 14,16 and 21 of the Constitution and consequently hold that the suspension period of the applicant from 5/12/2007 to 7/3/2010 is to be treated as on duty for all the purposes with all consequential benefits including pay and allowances, seniority and promotion etc.

(3.) The case of the petitioner, in brief, is as follows: